Madras High Court
M/S.True Logistics Pvt. Ltd vs The State Represented By on 23 August, 2018
Author: G.Jayachandran
Bench: G.Jayachandran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 23.08.2018 CORAM THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN Crl.R.C.(MD).No.484 of 2018 M/s.True Logistics Pvt. Ltd., Chief Executive Officer, P.Hemachandra Babu, Gayathri Lake Front, No.118, Ring Road, Hebbal,Bengluru. ...Petitioner/De facto Complainant Vs. 1.The State Represented by The Inspector of Police, Central Crime Branch, Madurai. ... Respondent / Complainant (Crime No.17 of 2018) 2.S.Ramadass ... Respondent / Accused Prayer: Criminal Revision Case is filed under Sections 397 and 401 of the Criminal Procedure Code, praying to call for the records pertaining to Crl.M.P.No.1988 of 2018 in Crime No.17 of 2018 on the file of the Judicial Magistrate No.1, Madurai, dated 06.08.2018 and set aside the same and consequently allow Crl.M.P.No.1988 of 2018 by allowing this petitioner to withdraw the amount Rs.10,00,000/- deposited by the second respondent. !For Petitioner : Mr.K.P.S.Palanivel Rajan ^For R-1 : Mr.A.Robinson Government Advocate (Crl. Side) :ORDER
This Criminal Revision Case is filed praying to modify the order dated in Crl.M.P.No.1988 of 2018 in Crime No.17 of 2018 on the file of the Judicial Magistrate No.1, Madurai, dated 06.08.2018 allowing the petitioner to withdraw the amount Rs.10,00,000/- deposited by the second respondent on condition to execute solvency certificate for Rs.10,00,000/- [Rupees Ten Lakhs only] each by the petitioner and the surety.
2. Heard the learned counsel for the revision petitioner and the learned Additional Public Prosecutor for the first respondent.
3. Based on the complaint by M/s.True Logistics (P) Ltd., a case was registered against one Ramadass for the offence Punishable under Sections 406 and 420 IPC. This Court has granted bail to Ramadass (Accused) on his undertaking that he will deposit a sum of Rs.10,00,000/-. Further this Court has given liberty to the de facto complainant to withdraw the same. Accordingly, the money has been deposited in the Central Crime Branch Crime No.17 of 2018 on the file of the first respondent herein. Aggrieved by the liberty given to the de facto complainant to withdraw the money, the accused / Ramadass has approached the Hon'ble Supreme Court, so that the money deposited by him should not be withdrawn by the de facto complainant. However, while dismissing his Special Leave Petition, the Hon'ble Supreme Court has permitted the Court concerned to allow the application of the de facto complainant to withdraw the money with a direction that the de facto complainant shall offer security to withdraw the amount. Based on this, one Hemachandra Babu, Chief Executive Officer of M/s.True Logistics Pvt. Ltd., has filed a petition to withdraw the amount. The Trial Court has rightly pointed out that Hemachandra Babu has filed the petition not as representative of the M/s.True Logistics Pvt. Ltd. However, the Trial Court allowed his petition and imposed a condition that the petitioner shall file solvency certificate duly signed by the Tahsildar for a sum of Rs.10,00,000/- with one surety for a like sum of Rs.10,00,000/- with solvency from concerned Tahsildar. Aggrieved over the condition to furnish two solvency certificates each for Rs.10,00,000/-, the petitioner is before this Court.
4. In this revision petition, the petitioner would contend that while his company is ready to offer solvency certificate for a sum of Rs.10,00,000/- for withdrawing the money deposited in the trial Court, additional solvency of Rs.10,00,000/- to be executed by the sureties is needless and superfluous. For withdrawing Rs.10,00,000/-, the petitioner / Company need not be mulcted with a burden of furnishing solvency of Rs.10,00,000/- by the petitioner and additional solvency of Rs.10,00,000/- by the sureties, totally Rs.20,00,000/-.
5. This Court finds some force in the submission. Bank guarantee for Rs.10,00,000/- by the petitioner Company to permit him to withdraw equal sum of money deposited by the accused is sufficient. Besides, he shall also give an undertaking that the money withdrawn by him will be subject to the outcome of the criminal complaint.
6. Accordingly, the trial Court shall permit M/s.True Logistics Pvt. Ltd., to withdraw Rs.10,00,000/- [Rupees Ten Lakhs only] deposited by the accused Ramadass on executing bank guarantee for a sum of Rs.10,00,000/-. With the above modification, the trial Court is at liberty to impose any other condition deem fit and proper.
7. Accordingly, this Criminal Revision Case is disposed of with the above directions.
To
1.The Inspector of Police, Central Crime Branch, Madurai.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.
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